High Courts19 Feb 1977Allowed
Surjit Kaur Vs Gurmail Singh and another
Punjab And Haryana At Chandigarh · (1977) 02 P&H CK 0003
Motor Vehicles Act, 1988 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1977
272 judgments · page 13 of 14
High Courts15 Feb 1977
Jaswant Rai Vs Commissioner of Wealth-tax
Punjab And Haryana At Chandigarh · (1977) 107 ITR 477
Wealth Tax Act, 1957 — Section 12A, 16(3), 3
High Courts15 Feb 1977
K.S. Mathura Dass Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1977) 79 PLR 362
Companies Act, 1956 — Section 454(2), 454(3), 454(4), 454(5)Criminal Procedure Code, 1973 (CrPC) — Section 242, 243
High Courts14 Feb 1977
State of Punjab Vs Hakam Singh and Others
Punjab And Haryana At Chandigarh · (1978) CriLJ 757
Criminal Procedure Code, 1973 (CrPC) — Section 103
High Courts14 Feb 1977
Nanak Partap Singh and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1977) CriLJ 1426
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 435, 438, 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts10 Feb 1977
P.S. Bhatnagar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1977) ACJ 213 : AIR 1978 P&H 166 : (1977) 79 PLR 300
High Courts09 Feb 1977Allowed
Surjit Kaur Vs Garmail Singh and Another
Punjab And Haryana At Chandigarh · (1977) ACJ 320
Motor Vehicles Act, 1988 — Section 110A
High Courts07 Feb 1977Partly Allowed
Bihari Lal Vs Harinder Singh and Others
Punjab And Haryana At Chandigarh · AIR 1977 P&H 165 : (1977) 2 ILR (P&H) 186
Land Acquisition Act, 1894 — Section 16, 17Punjab Security of Land Tenures Act, 1953 — Section 18, 18(1), 18(2), 18(4)
High Courts02 Feb 1977Dismissed
Chhaju Ram Vs Tulsi Dass and Another
Punjab And Haryana At Chandigarh · (1977) 2 ILR (P&H) 177
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Punjab Shops and Commercial Establishments Act, 1958 — Section 2
High Courts02 Feb 1977Allowed
Smt. Darshna Devi Vs Krishan Lal Bansal
Punjab And Haryana At Chandigarh · (1977) 02 P&H CK 0006
Hindu Marriage Act, 1955 — Section 10(1)(a)
High Courts01 Feb 1977Dismissed
Smt. Rajinder Kaur Vs Ghanisham Dass
Punjab And Haryana At Chandigarh · (1977) 02 P&H CK 0004
High Courts01 Feb 1977
Ram Saroop Vs Director of Panchayats, Haryana, Chandigarh
Punjab And Haryana At Chandigarh · (1983) PLJ 350 : (1985) RRR 488
High Courts31 Jan 1977Dismissed
Shri Surinder Singh Vs The Indian Standards Institute, Chandigarh
Punjab And Haryana At Chandigarh · (1977) 01 P&H CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 467, 468
High Courts31 Jan 1977
Mst. Parmeshwari (Deceased) Represented by her Legal Representatives Vs Mst. Santokhi
Punjab And Haryana At Chandigarh · AIR 1977 P&H 141 : (1977) 2 ILR (P&H) 93
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts31 Jan 1977
Jupiter Foundry and Machines (Knives) Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1977) 109 ITR 92
Income Tax Act, 1961 — Section 187, 187(2), 188
High Courts31 Jan 1977Dismissed
Smt. Rama Kanta Vs Ashok Kumar
Punjab And Haryana At Chandigarh · AIR 1977 P&H 373 : (1977) 2 ILR (P&H) 173
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 21A
High Courts28 Jan 1977
Suresh Seth Vs Commissioner of Wealth-tax
Punjab And Haryana At Chandigarh · (1977) 2 ILR (P&H) 166
Wealth Tax Act, 1957 — Section 18, 18(1)
High Courts28 Jan 1977Dismissed
Kewal Krishan Puri and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1977 P&H 347 : (1977) 2 ILR (P&H) 72
Constitution of India, 1950 — Article 265Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 29Punjab Agricultural Produce Markets Act, 1961 — Section 23, 26, 27, 28
High Courts28 Jan 1977Allowed
Santa Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1977) 01 P&H CK 0002
Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 1977
State of Punjab and Others Vs Amrit Banaspati Co., Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1977 P&H 268
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115